Late Khandu Shankar Patil Through ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 2253 Bom

                                                                             5-sr.912.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                     CIVIL APPLICATION NO.1938 OF 2017
                            IN CRAST/35685/2016

                LATE KHANDU SHANKAR PATIL,
            THROUGH L.RS. SHRAWAN KHANDU PATIL
                          VERSUS
                THE STATE OF MAHARASHTRA,
       THROUGH THE SECRETARY, THE REVENUE AND FOREST
                  DEPARTMENT AND ORS.

                               ----
Mr.M.M.Bhokarikar, Advocate for applicants
Mr.A.B.Chate, AGP for respondent nos.1 to 3
Mr.H.P.Kshirsagar, Advocate for respondent no.3
                               ----

                                    CORAM : R.G. AVACHAT, J.

DATE : FEBRUARY 03, 2021 PER COURT :-

Learned counsel for the applicants seeks conversion of

this Civil Revision Application into Writ Petition. He relies on the

judgment of this court in the case of Diwakar Prabhakar Chopade

and ors. Vs. the Sub Divisional Officer (Land Acquisition Officer),

Sillod, Dist. Aurangabad and ors., 2019(6) Mh.L.J. 591.

2. Learned AGP submits that there is delay of 3000 days

in preferring the Civil Revision Application.

2 5-sr.912

3. Keeping the issue of delay open, liberty granted to

convert the Civil Revision Application into Writ Petition.

[R.G. AVACHAT, J.]

KBP